- (1.) Heard the parties.
(2.) The petitioner apprehends his arrest in connection with R.C. Case No. 15 (A)of 2012 -D, registered for the offence punishable under Sections 120B/201/423/424/420/467/468/471 of the Indian Penal Code read with section 13(2), 13(1)(d) of the Prevention of Corruption Act.
(3.) The allegation made in the FIR is that the accused persons by manipulating three numbers of sale certificates and two numbers of land acquisition case records during the year 2008 -2011 involving 54.226 acres of land under Deoghar Circle, District -Deoghar, dishonestly and fraudulently converted the nature of land from non transferable to transferable land and were sold/made an attempt to sell to different persons on the basis of fake No Objection Certificate.;